Section 20(g) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015
(g)the written request mentioned in clause (f) shall include the following, namely:-(i)the name of the producer or exporter whose premises are to be visited;(ii)the proposed dates of the verification visit;(iii)the names and designations of the officials performing the verification visit;
